High Courts02 Feb 1987
Gaurisankar Chowkhani Vs L.C.Baruah & 3 Others
Gauhati High Court · (1988) 2 GLR 61
Arbitration Act, 1940 — Section 20, 20, 23, 23, 28, 28
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 1,103 of 1,245
High Courts23 Jan 1987
Raghu Nath Sarma & Ors. Vs On The Death of Chandi Dutta, His Heirs & Legal Representatives Smti.Giribala Devi & Ors.
Gauhati High Court · (1987) 1 GLR 254
Evidence Act, 1872 — Section 68, 68
High Courts23 Jan 1987Dismissed
K. Vungzalian Vs J.F. Rathangliana and Others
Gauhati High Court · AIR 1988 Guw 30
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8Representation of the People Act, 1951 — Section 109, 111, 116, 87
High Courts12 Jan 1987
Aruna Pathak (Roy) Vs State of Assam & Ors.
Gauhati High Court · (1987) 1 GLR 211
Central Civil Services (Leave) Rules, 1972 — Rule 14(3), 14(3)
High Courts12 Jan 1987
Madan Chandra Talukdar Vs F.C.I. & Others
Gauhati High Court · (1987) 1 GLR 238
Constitution of India, 1950 — Article 399, 399
High Courts06 Jan 1987
On The Death of Bangshidhar Das, His Heirs Smt.Bibharani Das & Others Vs Mustt.Bimala Bala Das & Others
Gauhati High Court · (1987) 1 GLR 308
High Courts05 Jan 1987
The Oriental Fire and General Insurance Company Vs Nani Bala Devi and Another
Gauhati High Court · (1987) 2 ACC 146
Employees Compensation Act, 1923 — Section 12, 13, 14, 19, 2Motor Vehicles Act, 1988 — Section 14, 96
High Courts18 Dec 1986
Workmen of Tanganagaon Tea Estate Vs Management of Tanganagaon Tea Estate and Others
Gauhati High Court · (1987) 2 LLJ 491
Industrial Disputes Act, 1947 — Section 10, 11A
High Courts17 Dec 1986
Laishram Naobi Singh Vs District Magistrate, Imphal District, Manipur and Ors.
Gauhati High Court · (1987) 1 GLR 418
National Security Act, 1980 — Section 12, 12, 13, 13
High Courts15 Dec 1986
Md. Bulzan Ali Vs Superintendent, Dist. Jail
Gauhati High Court · (1987) CriLJ 1945
High Courts03 Dec 1986
Tinsukia Development Corpn.Ltd.and Others Vs Tinsukia Development Authority and Another
Gauhati High Court · (1987) 1 GLR 203
Assam Town and Country Planning Act, 1959 — Section 74, 74
High Courts02 Dec 1986
Ajit Kumar Banerjee Vs State of Assam
Gauhati High Court · (1987) 1 GLR 306
Criminal Procedure Code, 1973 — Section 482Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 — Section 406
High Courts02 Dec 1986
Abdul Wazed & Abdul Wazed Miah Vs Dewan Joynal Abedin and Two Others.
Gauhati High Court · (1987) 1 GLR 359
Constitution of India, 1950 — Article 173, 173Representation of the People Act, 1951 — Section 9A, 9A
High Courts27 Nov 1986
Md.Jamal Paramanik & Ors. Vs Md.Amanullah Munshi
Gauhati High Court · (1987) 1 GLR 321
Civil Procedure Code, 1908 — Order 39 Rule 2ACivil Procedure Code, 1908 (CPC) — Order 39 Rule 2A
High Courts24 Nov 1986Dismissed
Dhanbor Gohain Vs State of Assam and Others
Gauhati High Court · AIR 1987 Guw 48
Assam Sale of Forest Produce Coupes and Mahals Rules, 1977 — Rule 21
High Courts24 Nov 1986
Munal Singh and Another Vs Fuyam Tombi Singh
Gauhati High Court · (1987) 1 GLR 440
Manipur Land Revenue and Land Reforms Act, 1960 — Section 132, 132
High Courts24 Nov 1986
Nirmal Chandra Das Vs Union of India & Ors.
Gauhati High Court · (1987) 1 GLR 332
Border Security Force Act, 1968 — Section 117, 117
High Courts19 Nov 1986
Mahendra Nath Sarma Vs Assam State Electricity Board & Others.
Gauhati High Court · (1987) 1 GLR 369
High Courts03 Nov 1986Allowed
Kamakhya Prasad Malaho Vs Digendra Purkayastha and Others
Gauhati High Court · AIR 1987 Guw 80
Election Rules, 1961 — Rule 51, 53Representation of the People Act, 1951 — Section 100(1), 123, 123(1), 123(3), 123(7)
High Courts27 Sept 1986
New Era Fabrics Private Limited and Another Vs Assam Industrial Development Corporation and Others
Gauhati High Court · (1986) 2 GLR 392
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 226, 298, 299Evidence Act, 1872 — Section 35